Mohammad Ramzan Bhat vs Mohammad Aijaz Assad
2024 Latest Caselaw 1573 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ramzan Bhat vs Mohammad Aijaz Assad on 16 October, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                   Serial No. 46
                                                                             Supplementary-1 Cause List

                      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                     AT SRINAGAR


                                             CM No. 6310/2024 in
                                             CCP (D) No. 23/2022

           Mohammad Ramzan Bhat
                                                                               ... Petitioner(s)
                                                Through: -
                                    Mr B. A. Bashir, Senior Advocate with
                                        Ms Falak Bashir, Advocate.
                                                       V/s
           Mohammad Aijaz Assad
                                                                             ... Respondent(s)

Through: -

Mr Abdul Rashid Malik, Sr. AAG. CORAM:

Hon'ble Mr Justice Sanjeev Kumar, Judge Hon'ble Mr Justice Rajesh Sekhri, Judge (ORDER) 16.10.2024

01. This is an application filed by the Applicant/ Petitioner seeking withdrawal of the main Contempt Petition bearing CCP (D) No. 23/2022, on the ground that the Non-Applicant/ Respondent has assured the compliance of the Judgment, sought to be complied.

02. The application, for the reasons stated therein, is allowed and CCP (D) No. 23/2022 is dismissed as not pressed, with liberty to the Applicant/ Petitioner to approach this Court again in case the Judgment still remains unimplemented.

03. CM No. 6310/2024 shall stand disposed of on the above terms.

(Rajesh Sekhri) (Sanjeev Kumar) Judge Judge SRINAGAR October 16th, 2024 "TAHIR"